Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 20 in Central Excise (Appeals) Rules, 2001 20. If the appeal is against an Order-in-Appealof Commissioner (Appeals), the number of Orders-in-Original covered by the saidOrder-in-Appeal.
